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CONTENTS
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Sections
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Particulars
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Abbreviations |
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-
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Preamble
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Chapter
1
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Preliminary |
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1
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Short
title, extent and commencement |
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2
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Definitions |
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-
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- |
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Chapter
2
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Charge
of Gift-Tax and Gifts subject to such charge |
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3
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Charge
of gift-tax |
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4
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Gifts
to include certain transfers |
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5
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Exemption
in respect of certain gifts |
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6
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Value
of gifts, how determined |
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6A
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Omitted |
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-
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- |
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Chapter
3
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Gift-Tax
Authorities |
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7
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Gift-tax
authorities and their jurisdiction |
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7A
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Omitted |
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7AA
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Omitted |
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7B
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Omitted |
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8
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Control
of gift-tax authorities |
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8A
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Omitted |
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9
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Instructions
of subordinate authorities |
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10
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Jurisdiction
of Assessing Officers and power to transfer cases |
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11
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Omitted |
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11A
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Omitted |
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11AA
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Omitted |
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11B
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Omitted |
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12
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Omitted |
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12A
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Power
of Chief Commissioner or Commissioner and of Deputy Commissioner to
make enquiries under this Act |
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-
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- |
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Chapter
4
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Assessment
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13
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Return
of gifts |
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14
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Return
after due date and amendment of return |
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14A
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Return
by whom to be signed |
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14B
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Self-assessment
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15
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Assessment
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16
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Gift
escaping assessment |
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16A
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Time-limit
for completion of assessment and reassessment |
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16B
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Interest
for defaults in furnishing return of gifts |
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17
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Penalty
for failure to furnish returns, to comply with notices and concealment
of gifts, etc. |
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17A
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Penalty
for failure to answer questions, sign statements, furnish information,
allow inspection, etc. |
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18
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Rebate
on advance payments |
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18A
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Credit
for stamp duty paid on instrument of gift |
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-
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- |
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Chapter
5
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Liability
to Assessment in Special Cases |
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19
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Tax
of deceased person payable by legal representative |
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19A
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Assessment
of persons leaving India |
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20
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Assessment
after partition of a Hindu undivided family |
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21
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Liability
in case of discontinued firm or association of persons |
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21A
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Assessment
of donee when donor cannot be found |
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-
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- |
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Chapter
6
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Appeals,
Revisions and References |
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22
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Appeal
to the Deputy Commissioner (Appeals) from orders of Assessing Officers
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23
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Appeal
to the Appellate Tribunal |
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24
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Powers
of Commissioner to revise orders of subordinate authorities |
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25
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Appeal
to the Appellate Tribunal from orders of enhancement by (Chief Commissioner
or Commissioner) |
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26
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Reference
to High Court |
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27
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Hearing
by High Court |
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28
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Appeal
to Supreme Court |
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28A
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Tax
to be paid notwithstanding reference, etc. |
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28B
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Definitions
of High Court |
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-
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- |
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Chapter
7
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Payment
and Recovery of Gift-Tax |
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29
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Gift-tax
by whom payable |
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30
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Gift-tax
to be charged on property gifted |
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31
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Notice
of demand |
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32
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Recovery
of tax and penalties |
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33
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Mode
of recovery |
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-
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Chapter
7A
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Refunds
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33A
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Refunds
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-
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- |
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Chapter
8
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Miscellaneous
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34
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Rectification
of mistakes |
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35
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Prosecution
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35A
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Offences
by companies |
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35B
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Offences
by Hindu undivided families |
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35C
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Section
360 of the Code of Criminal Procedure, 1973, and the Probation of
Offenders Act, 1958, not to apply |
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35D
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Presumption
as to culpable mental state |
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35E
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Proof
of entries in records or documents |
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36
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Power
regarding discovery, production of evidence, etc. |
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37
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Power
to call for information |
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38
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Effect
of transfer of authorities on pending proceedings |
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39
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Computation
of period of limitation |
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40
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Service
of notice |
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41
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Omitted |
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41A
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Publication
of information respecting assessees |
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41B
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Disclosure
of information respecting assessees |
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41C
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Return
of gifts etc., not to be invalid on certain grounds |
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42
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Bar
of suits in civil court |
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43
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Appearance
before Gift-tax authorities by authorised representatives |
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43A
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Appearance
by registered valuer in certain matters |
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44
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Agreement
for avoidance or relief of double taxation with respect to gift-tax |
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44A
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Rounding
off of taxable gifts |
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44B
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Rounding
off of tax, etc. |
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45
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Act
not to apply in certain cases |
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46
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Power
to make rules |
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46A
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Power
to make exemption, etc., in relation to certain Union territories
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47
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Power
to remove difficulties |
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-
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Schedules
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- |
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Schedule
1
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Rate
of Gift-Tax |
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Schedule
2
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Rules
for Determining the Value of Property Gifted |
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Rule
1
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Value
of gifted property how to determined |
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Rule
2
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Quoted
shares and debentures of companies |
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Rule
3
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Special
provision for quoted shares of companies |
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Rule
4
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Unquoted
preference shares |
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Rule
5
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Unquoted
enquiry shares in companies other than investment companies |
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Rule
6
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Unquoted
equity shares in investment companies |
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Rule
7
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Unquoted
equity shares in interlocked companies |